RAJEEV GUPTA Vs. FASHION MAKERS GROUP

JUDGEMENT

(1.) Present petition has been filed by two petitioners i.e. Mr. Rajeev Gupta and Mr. Surender Kumar.

(2.) They have been shown accused in 12 complaints filed under Sec. 138 of Negotiable Instruments Act, 1881 and when these complaints were taken up by the learned Magisterial Court on 19/1/2026, they chose to appear through videoconferencing, despite specific direction from the learned Trial Court to appear in physical mode. When the matter was taken up at 12.15 PM same day, since accused had again chosen to appear through videoconferencing and there was no explanation as to why they were not appearing physically, the concerned SHO has been directed to take immediate action against aforesaid two accused persons and to file compliance report.

(3.) In context of petitioner no. 1 Mr. Rajeev Gupta, it has been vehemently contended that though Mr. Rajeev Gupta had been earlier declared 'absconder' in the aforesaid cheque bouncing cases, fact, however, remains that Mr. Rajeev Gupta filed a petition seeking quashing of all such FIRs which had been registered under Sec. 174 of Indian Penal Code with Police Station IGI Airport, which emanated from the proclamation proceedings in the aforesaid cheque bouncing complaints only and this Court, vide order dtd. 31/10/2025 passed in CRL. M.C. No. 7687/2025, allowed aforesaid application while holding as under:-